Raj Kumar Agarwal & Ors. vs State Of U.P. Thru. The Prin. Secy. ...
2014 Latest Caselaw 3889 ALL

Citation : 2014 Latest Caselaw 3889 ALL
Judgement Date : 1 August, 2014

Allahabad High Court

Raj Kumar Agarwal & Ors. vs State Of U.P. Thru. The Prin. Secy. ... on 1 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 471 of 2013
 

 
Petitioner :- Raj Kumar Agarwal & Ors.
 
Respondent :- State Of U.P. Thru. The Prin. Secy. Home Deptt. & Ors.
 
Counsel for Petitioner :- Gaurav Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioners is not present.

Heard learned A.G.A.

This petition has been filed by the petitioners with a prayer that a suitable direction may be issued to the authority concerned for ensuring the fair investigation of case crime No. 266-A of 2010, P.S. Kotwali Sadar, District Sitapur and restrain them from harassing the petitioners in accordance with law.

From the perusal of the record it reveals that the arrest of the petitioners has already been stayed by the another bench of this court on 29.10.2012 in Cr. Misc. Writ Petition No. 8905 of 2012. In such circumstances, there is no need to issue fresh direction in this regard.

Accordingly this petition is dismissed.

Order Date :- 1.8.2014

RPD